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Income Tax Officer, Surat vs Shree Kamrej Vibhag Sahkari Khand ... on 26 August, 2016

Bench: Kurian Joseph, Rohinton Fali Nariman

     ITEM NO.30                            COURT NO.10                   SECTION IIIA

                                S U P R E M E C O U R T O F          I N D I A
                                        RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                 No(s).      23698/2016

     (Arising out of impugned final judgment and order dated 12/06/2015
     in SCA No. 2369/2015 passed by the High Court of Gujarat at
     Ahmedabad)

     INCOME TAX OFFICER, SURAT                                           Petitioner(s)

                                                    VERSUS

     SHREE KAMREJ VIBHAG SAHKARI KHAND
     UDHYOG MANDLI LTD.                                                  Respondent(s)

     (with office report)

     Date : 26/08/2016 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE KURIAN JOSEPH
                          HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)                Mr. Ranjit Kumar, S.G.
                                      Mr. Rupesh Kumar, Adv.
                                      Mr. Ritin Ray, Adv.
                                      Mrs. Anil Katiyar,Adv.

     For Respondent(s)                Mr. D.N.Ray, Adv.
                                      Mr. Lokesh K. Choudhary, Adv.
                                      Mrs. Sumita Ray,Adv.

                           UPON hearing the counsel the Court made the following
                                              O R D E R

We find no reason to entertain the special leave petition, which is, accordingly dismissed.

Pending application(s) shall stand disposed of. However, the question of law is kept open.

21:25:21 IST SR. P.A. ASSISTANT REGISTRAR Reason: